Section 168(3) in The Coal Mines Regulations, 2011
(3)If any person becomes aware of any obstruction in, or interference with, or deficiency of, ventilation in any mine or part thereof, he shall -(a)if it falls within his power to remedy such obstruction, interference or deficiency, immediately take steps to do so; or(b)cease all work at that place, and shall forthwith inform his superior official of such obstruction, interference or deficiency.
